Balram S/O Shri Sukalal vs State Of Rajasthan (2024:Rj-Jp:22667)
2024 Latest Caselaw 3981 Raj/2

Rajasthan High Court

Balram S/O Shri Sukalal vs State Of Rajasthan (2024:Rj-Jp:22667) on 14 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:22667]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            4894/2024

Balram S/o Shri Sukalal, Aged About 24 Years, R/o
Inayati, Police Station Sapotra, District Karauli
(Raj.). (The Accused Petitioner Presently Confined
In District Jail, Karauli).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Rajneesh Gupta, Adv.

For                      : Mr. Sanjeev Mahala, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

14/05/2024

This bail application has been filed by the

petitioner under Section 439 Cr.P.C. seeking regular

bail in FIR No.85/2024 registered at Police Station

Sapotra, District Karauli (Rajasthan) for the

offence(s) under Section(s) 8/21 & 8/29 of NDPS Act.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

that charge sheet has been filed and the alleged

contraband recovered in the present case is less than

commercial quantity. He also submits that the

[2024:RJ-JP:22667] (2 of 2) [CRLMB-4894/2024]

accused-petitioner has been in judicial custody since

long and the conclusion of the trial will take long

time, hence the petitioner may be enlarged on bail.

Learned Public Prosecutor appearing for the

State has opposed the bail application.

Taking into consideration the overall facts and

circumstances of the case and the fact that recovery

of the alleged contraband in the present case is less

than commercial quantity, but without expressing

any opinion on the merits and demerits of the case,

this Court deems it just and proper to enlarge the

petitioner on bail.

Accordingly, the bail application filed under

Section 439 Cr.P.C. is allowed and it is ordered that

accused-petitioner Balram S/o Shri Sukalal shall

be released on bail, provided he furnishes a personal

bond in the sum of Rs.1,00,000/- with two sureties

of Rs.50,000/- each to the satisfaction of the trial

Court, with the stipulation that the petitioner shall

appear before that Court on all subsequent dates of

hearing and as and when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /09

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